D ANBARASI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners, who are stated to be the students of the fifth respondent Teaching Training Institute, have joined in the two year Diploma in Teachers Training Course for the academic year 2005-2007.

(2.) THE fifth respondent institution is a recognised institution and it is one of the oldest institution established in the year 1926. In respect of total number of seats namely 40 for the said course, 20 students have to be filled up by the Government and the remaining students are to be filed up under the Management quota. The fifth respondent is stated to have admitted 20 students under the Management quota as permissible in the regulations governing admission. However, in respect of twenty students to be sent by the Government, the Government has not sent the list of students to the fifth respondent institution which resulted the fifth respondent, by deeming it the same as the lapsed seat category, had admitted 19 students and totally 39 students were admitted.

(3.) THE management is said to have field W. P. No. 7828 of 2006 for the purpose of approval of the admission of the said 20 students. This Court by an order dated 24. 03. 2006 has directed the respondents therein to approve the twenty candidates stated to have been admitted by the fifth respondent institution under the lapsed seat category from the Government quota. According to the fifth respondent institution, out of 20 students admitted, one student left and there are remaining only 19 students. Therefore, according to the petitioners, they are duly admitted by the fifth respondent institution and in fact their admission have been approved by this Court as per the Order of this Court stated above. Subsequently, the petitioners have filed W. P. No. 48964 of 2006 for direction against the Director of Teacher Education, Research and Training and the Director, Government of Examination, to approve their admission and consequently permit them to complete the II year Diploma course in Teacher Training by allowing them in participating in the theory practical examination etc. , This Court, while ordering the said writ petition by an order dated 15. 12. 2006, has arrived at a conclusion that the petitioners were admitted before the cut off date and therefore they were eligible for grant of approval. In view of the same, the respondents were directed to permit the petitioners to write the examinations subject to the fulfillment of other criteria. Pursuant to the said order, the petitioners were directed to write their First Year examination which took place on 18th and 20th December 2006. Since the results were not published, the petitioners have filed W. P. No. 29589 of 2007 to publish the result.